Supreme Court - Daily Orders
K. Babu Rao vs Government Of India And Others on 10 August, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.43 COURT NO.4 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
14137/2015
(Arising out of impugned final judgment and order dated 05/12/2013
in WPMP No.43176/2013 in WP No.34719/2013 passed by the High Court
of A.P. at Hyderabad)
K. BABU RAO Petitioner(s)
VERSUS
GOVERNMENT OF INDIA AND OTHERS Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 10/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. A. Subba Rao, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.08.10
16:28:14 IST
Reason: